P&H HC | Court exercises special power to grant bail when trial not likely to be concluded in near future
Punjab and Haryana High Court: Ajay Tewari, J., passed an order to release the petitioner on regular bail on the ground that
Continue reading2019
[Gau HC] Appointment Orders | Justice Arup Kumar Goswami, senior-most Judge of Gauhati HC appointed as Chief Justice
President is pleased to appoint Shri Justice Arup Kumar Goswami, senior-most Judge of the Gauhati High Court, to perform the duties of
Continue reading
Second round of litigation doesn’t lie before Foreigners Tribunal
Supreme Court: Deciding the conflict between sub-paragraph (2) to paragraph 3 and paragraph 8 of the Schedule to the Citizenship (Registration of
Continue reading
APTEL | Maintenance of Judicial discipline is part of judicial process; Tribunal directs implementation of order
Appellate Tribunal for Electricity (APTEL): A Division Bench of Manjula Chellur, J. (Member) and S.D. Dubey, (Technical Member) passed an order for
Continue reading
Appointment [HP HC] | Senior-Most Judge, Justice Dharam Chand Chaudhary appointed as Chief Justice of HP HC
President is pleased to appoint Shri Justice Dharam Chand Chaudhary, senior-most Judge of the Himachal Pradesh High Court, to perform the duties
Continue readingUttaranchal HC | Alok Kumar Verma appointed as Additional Judge of the Court
President is pleased to appoint Shri Alok Kumar Verma, to be an Additional Judge of the Uttarakhand High Court, for a period
Continue readingAppointment [Jha HC] | Senior-Most Judge of Jharkhand HC — Justice Dhirubhai Naranbhai Patel appointed as Actg. Chief Justice
President is pleased to appoint Shri Justice Dhirubhai Naranbhai Patel, senior-most Judge of the Jharkhand High Court, to perform the duties of
Continue readingDelhi HC | Justice Dhirubhai Naranbhai Patel of Jharkhand HC appointed as Chief Justice
President is pleased to appoint Shri Justice Dhirubhai Naranbhai Patel, Judge of the Jharkhand High Court, to be the Chief Justice of the Delhi
Continue readingOri HC | ‘There cannot be anything under the sun where mistake cannot creep in’: Court to decide genuineness of mistake
Orissa High Court: A Full Bench of K.S. Jhaveri, CJ and A.K Rath and Biswajit Mohanty, JJ. entertained a writ petition, which
Continue readingMeghalaya HC | Justice Ajay Kumar Mittal appointed as Chief Justice
President is pleased to appoint Shri Justice Ajay Kumar Mittal, Judge of the Punjab and Haryana High Court, to be the Chief
Continue reading
Bom HC | Advisable that Appellate Court imposes condition of depositing compensation amount on appellant when suspending sentence awarded under S. 138 NI Act
Bombay High Court: K.K. Sonawane, J. dismissed a criminal application filed under Section 432 CrPC seeking relief of quashing the order passed by
Continue readingDelhi HC | Orders of appointment of 4 Judges
President is pleased to appoint the following as the Judges of the Delhi High Court: Talwant Singh Rajnish Bhatnagar Asha Menon Brijesh
Continue readingMadhya Pradesh HC | Orders of appointment of Vishal Dhagat and Vishal Mishra as Judges
President appointed (i) Shri Vishal Dhagat and (ii) Shri Vishal Mishra, to be Judges of the Madhya Pradesh High Court, in that
Continue readingDel HC | Charge of criminal trespass under S. 447 IPC by person claiming to be tenant not maintainable in absence of proof of tenancy
Delhi High Court: Sanjeev Sachdeva, J., allowed a petition filed by the allottee of the subject shop who was charged with an offence
Continue reading
Breaking [Appointments] | 4 Judges appointed to be the Judges of the Supreme Court of India
President is pleased to appoint the following Judges as the Judges of the Supreme Court of India: Justice Surya Kant, Chief Justice
Continue readingMegh HC | Family pension is admissible to post-retiral spouses and children born/adopted legally after retirement
Meghalaya High Court: H.S. Thangkhiew, J. directed respondents 1 and 2 to substitute the name of petitioner in place of the deceased
Continue reading
Devansh Saraswat, Co-Founder of LAW Learners on vision behind the venture
Interviewed by Hrithik Khurana
Continue readingGau HC | S. 372 CrPC: Appeal against order of Assistant Sessions Judge lies in the Court of Sessions Judge, whether the impugned order pertains to conviction or not
Gauhati High Court: Rumi Kumari Phukan, J. dismissed an application seeking leave to appeal against an Assistant Sessions Judge’s order of acquittal,
Continue readingTri HC | Lee Commission Report of 1924 cited by Court – holds PSC rules to not be retrospectively applied to an ongoing selection process
“Wherever democratic institutions exists experience has shown that to secure an efficient civil service it is essential to protect it as far
Continue readingRaj HC | Pump Driver/Operator employed under Gramin Janta Jal Yojana entitled for wages prescribed for skilled workman as per Minimum Wages Act
Rajasthan High Court: The Bench of Arun Bhansali, J., allowed the writ petition filed in regard to payment of minimum wages as
Continue reading